COCHIN DEVASWOM BOARD Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The Cochin Devaswom Board is governed by the provisions of the Travancore Cochin Hindu Religious Institutions Act, 1950. By Act 5 of 2007 127A was inserted into that Act. That provision reads as follows:-

(2.) In this bunch of matters, we are concerned with the Board's requirement to appoint L.D Clerks.

(3.) It appears that some selection process was conducted by the Board on the premise that it had authority to make appointments by conducting selection on its own or through external agency of its choice. The controversy between the employees who are parties in these matters and the Board is as to which among the two lists stated to have been prepared, has to be accepted for making appointments,